SIDHIR CHOPRA Vs. RAJINDER NATH CHOPRA

JUDGEMENT

(1.) This application for amendment, by which the plaintiff claims that in the written statement filed by the defendant to the original plaint, certain facts have been disclosed about movable property and assets left by late Shri Amarnath Chopra and his wife Vidyawati, which are stated to be in the possession of defendant no . 1 .

(2.) The plaintiff contends that since a partition suit has to encompass the entire properties to the knowledge of the plaintiff, as such, upon coming to know about these further movable properties and assets which are in the possession and control of defendant no.1, thereupon certain amendments have become necessary which he seeks to incorporate by way of the proposed amendment.

(3.) There is no opposition on behalf of defendant no.2, who in his two page reply has conveyed his no objection, in the following of the amendments prayed for, subject to the plaintiff being called upon to pay reasonable costs to the said non-applicant.